MAHAFUJ ALI SON OF LATE JANIF HUSSAIN Vs. UNION OF INDIA THROUGH GENERAL MANAGER NORTH EAST RAILWAY GORAKHPUR

JUDGEMENT

(1.) THIS appeal is directed against the order dated 26.05.2008 in Claim Case No. OA 9800218 (218/1998) passed by Railway Claims Tribunal, Patna Bench (hereinafter referred to as the ,,Tribunal).

(2.) THE Tribunal upon considering the claim of the appellant allowed the claim of Rs. 1,60,000/- in terms of Schedule II (22) of THE Railway Accident and Untoward Incident (Compensation) Rules, 1990 (hereinafter referred to as the "Compensation Rules").

(3.) IN the circumstances, the appeal is disposed of as indicated above. No costs.